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State of Rajasthan - Section

Section 21 in The Rajasthan Loans To Small Mining Lessees Rules, 1982

21. Property purchased out of loan to be kept in good repairs.

- Any building godown, warehouse and other works constructed or purchased and any machinery, plant, appliances etc. purchased out of the loan granted under these rules shall be hypothicated in the name of the Department of Mines and Geology within one month of its purchase or construction or erection as the case may be and the same shall be maintained by the loanee at his own cost in good efficient repair to the satisfaction of the Mining Engineer/Asstt. Mining Engineer concerned.Annexure 'A'Application for grant of Loan to Mining Lessees(Rule 6)To,The Mining Engineer/Asstt. Mining Engineer,Department of Mines and Geology,Government of Rajasthan........................Dear Sir,I/We ....................... beg to apply for loan under Rajasthan loans to Small Mining Lessees Rules, 1983.The required particulars are given below:
1. (A) In case the applicant is an individual:-  
  (i) Name ofthe applicant along with father's/husband/s name …....................
  (ii) Caste …....................
  (iii)Address (a) Permanent …....................
    (b) Present …....................
  (B) In case the applicant is a firm/company/society:-  
  (i) Name ofthe firm/company/society …....................
  (ii) PostalAddress …....................
  (iii) Placeof principal business …....................
  (iv) Place ofregistration …....................
  (Enclose list ofPartners/Directors/Members)  
2. Details of Mining leases and rent-cum-royalty leases held:-
{|
Name of lease alongwith village and Distt. inwhich the lease falls Name of mineral(s) Extent of area Period of lease and date of commencement Annual dead-rent Present production (Average of last two years)
1 2 3 4 5 6
           
|-| 3.| (i) Name of the mine for which loan is required| …....................|-|| (ii) Amount of loan required.| …....................|-|| (iii) Purpose (s) for which loan is required.| …....................|-| (Enclose (i) detailed specifications and priceof machinery/equipment etc. together with quotations obtained forits/their purchase: (ii) detailed drawings and cost estimates ofbuilding and other works in case loan is required forconstruction thereof; (iii) map of the mines (includinglongitudinal & cross sections) and calculation for theoverburden removal in case loan is required for purpose ofoverburden removal).|-| 4.| Total proposed investment:-||-|| (i)| Amount of loan required| …....................|-|| (ii)| Amount invested or to be invested by the applicant (s) fromhis or their resources.| …....................|-| (5)| Current borrowings:-||-|| (i)| From any of the Government Department| …....................|-|| (ii)| From any of the State Boards.| …....................|-|| (iii)| From State Finance of any of the Corporation of RehabilitationDepartment of State/Government of India.| …....................|-|| (iv)| From Banks or other money lenders| …....................|-|| (v)| Details of mortgages and other charges if any on present andfuture assets of the applicant.| …....................|-| 6.| Nature of security offered:||-|| (i)| In case of property the particulars of property or propertiesproposed as security against the loan asked for.| …....................|-|| (ii)| In case of personal surety the name and full address of thesurety as also the description of property owned by him with themarket value.| …....................|-|| (enclosevaluation certificate as required by rule 10)||-| 7.| Attested/Certified copies of the:||-|| (i) Balance sheets| …....................|-|| (ii) Profit and loss statement for the last three years.| …....................|-| 8.| Likely increase in production in respect of each item ofproduction as a result of grant of loan.| …....................|-| 9.| Likely increase in employment.| …....................|-| 10.| Other enclosures as required by rules:-||-|| (i) ________||-|| (ii) ________||-|| (iii) ________||}I/We ........................... declare that particulars given above are correct and I/We shall furnish any other details required for in this connection on demand.
  Yours faithfully,
Place................. Signature................................Name.....................................Designation............................
Annexure 'B'Model form of deedThis deed is made this ............ day of ..........19..........between the Governor of Rajasthan (hereinafter referred to as the Government which expression where the context so admits include his successors in office and assigns) of the one part and-
(1)When the borrower is an individual..........(Name of person)(hereinafter referred to as 'the borrower' expression shall, where the context so admits, include his heirs, executors, administrators, representatives and permitted assigns).
(2)When the borrowers are more than one individual..........
of (Name of person)
and (Address and Occupation)
of (Name of person)
and (Address and Occupation)
of (Name of person)
  (Address and Occupation)
(hereinafter referred to as 'the borrower' expression shall, where the context so admits include their respective heirs, executors, administrators, representatives and permitted assigns).
(3)When the borrower is a firm.......................
  (Name of person)
of (Address)
and (Name of person)
of (Address)
and (Name of person)
of Address)
All carrying on business in partnership at (address of the firm) under the name and style of (Name of the firm)........(hereinafter referred to as the "Borrower" (which expression shall, when the context so admits, include all the partner of the said firm, their representatives, heirs, executors, administrators and permitted assigns.)
(4)When the Borrower is a Registered Company.................(name of company) a company REGISTERED UNDER.......................................=(Act under which incorporated) and having its registered office at ...............(Address) ...... = ............hereinafter referred to as the "Borrower" which expression shall where the context so admits, include its successors and permitted assigns).Of the other part:Whereas the borrower has applied to the Government for the advance of loan of Rs repayable with interest as hereinafter mentioned by instalments hereinafter specified, with the security of a mortgage as hereinafter described for the starting/development of and whereas the Government has agreed to advance the said loan repayable as aforesaid with the aforesaid security on the terms and conditions hereinafter contained:Now this deed witnesses as follows:-